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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

(2)No person who has been convicted by a Criminal Court for any offence involving moral turpitude committed under any law for the time being in force shall be qualified for being chosen in or for being a Chairman or President or a member of a Managing Committee.